RABI SINGH Vs. STATE OF PUNJAB
LAWS(P&H)-1986-5-71
HIGH COURT OF PUNJAB AND HARYANA
Decided on May 09,1986

RABI SINGH Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

SURINDER SINGH, J. - (1.) HEARD . Without expressing any opinion regarding the merits of the case, the petitioners are ordered to be released on bail to the satisfaction of Chief Judicial Magistrate, Sangrur. Order accordingly.;


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